Section 193(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The Kshettra Panchayat may, and when so required by the Zila Panchayat shall, by notice, require the owner of, or the person having control over a private water-course, spring, tank, well or other place, the water of which is used for drinking, to keep and maintain the same in good repair and to clean the same, from time to time, of silt, refuse or decaying vegetation, and may also require him to protect the same from pollution in such manner as the Kshettra Panchayat may think fit.
